Mariyam Begum vs The State Of Assam And 5 Ors
2026 Latest Caselaw 1773 Gua

Gauhati High Court

Mariyam Begum vs The State Of Assam And 5 Ors on 27 February, 2026

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GAHC010182922024




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                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/4554/2024

         MARIYAM BEGUM
         (90 PERCENT INTELLECTUAL DISABLE), REPRESENTED BY HER ELDER
         SISTER NAMELY MAMINA BEGUM, D/O- LATE KARIM ALI, R/O- H/NO. 07,
         F.A. AHMED ROAD, DWARANDHA, SIXMILE, GUWAHATI-22, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         TO BE REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF
         ASSAM, ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT, DISPUR,
         GUWAHATI-6.

         2:THE JOINT SECRETARY TO THE GOVT. OF ASSAM
         ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE ACCOUNTANT GENERAL (A AND E)

          ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI-29.

         4:THE DIRECTOR

          DAIRY DEVELOPMENT
          ASSAM
          KHANAPARA
          GUWAHATI-22.

         5:THE SUPERINTENDENT
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             TOWN MILK SUPPLY SCHEME
             KHANAPARA
             GHY-22.

            6:THE TREASURY OFFICER
             DISPUR
             P.O. AND P.S. DISPUR
             DIST. KAMRUP(M)
            ASSAM
             PIN- 781006

Advocate for the Petitioner   : MR. A M S MAZUMDER, MR. A M S MAZUMDER,MR. A Z
AHMED

Advocate for the Respondent : SC, A.H and V. DEPT., SC, FINANCE,SC, AG




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 27.02.2026 Ms. M Kataki, learned standing counsel, Department of Animal Husbandry & Veterinary, Assam, submits that the processing for release of arrears of lifetime pension to the petitioner, with effect from the date of death of her father, is presently at an advanced stage of processing and necessary communication, after getting the such requisite approvals from the concerned departments, would be forwarded to the Office of the Accountant General, Assam, within a period of 4 (Four) weeks from today.

2. Registry to list this matter again on 01.04.2026.

3. The concerned departments, now required to consider the proposal submitted by the Department of Animal Husbandry & Veterinary, Assam, shall expeditiously consider the same and grant the requisite approvals, if so mandated upon such consideration.

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4. The exercise approved, be completed, prior to the next date of listing.

5. This order would be brought to the notice of the authorities in the Department of Animal Husbandry & Veterinary, Assam, as well as the other departments which are now seized with the matter by Ms. M Kataki, learned standing counsel, Department of Animal Husbandry & Veterinary, Assam.

JUDGE

Comparing Assistant